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Judgment
Arindam Sinha, J
Mr. Nayak, learned advocate appears on behalf of petitioners and submits, his clients had claimed for ex-gratia compensation on death of their son by accident due to burst of LPG cylinder. The representation was mate to the insurance company, wherein it remains pending. His client moved this Court in W.P.(C) no.21390 of 2021 and it was disposed of by co-ordinate Bench on 17th August, 2021 directing the insurance company dispose of the representation within three weeks from date of receipt of certified copy of the order. Still the insurance company did not proceed. His client then approached opposite party no.3. By impugned order dated 7th April, 2022 said opposite party stated that the complaint could not be considered because the subject matter was disposed of by this Court. He submits, it is apparent from said order dated 17th August, 2021 that merits of the matter were not gone into.
Issue notice along with this order on opposite party no.3 by registered/speed post with A.D. Petitioners will put in requisites.
List on 29th July, 2022.
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